KALIRAM AND ANOTHER Vs. STATE OF M P

JUDGEMENT

(1.) The applicants were convicted for the offence punishable under section 325/34 and 323/34 of IPC and each sentenced for 3 years rigorous imprisonment with fine of Rs.500/- and 6 months rigorous imprisonment with fine of Rs.500/- respectively by the learned JMFC (Shri Amit Ranjan Samadhiya), Amarwada, District Chhindwara in criminal case No.974/2010 vide judgment dated 20.6.2012.

(2.) The prosecution's case, in short, is that, on 26.11.2010, the complainant Santosh had lodged an FIR, Ex.P/1 at Police Station Harai, District Chhindwara that he was having agricultural land at village Surli (Police Station Harai, District Chhindwara). On 26.11.2010, at about 9 p.m., the applicants went to the house of the complainant Santosh and demanded their share in the agricultural land.

(3.) The applicants abjured their guilt. They did not take any specific plea in the matter. However, they have stated that they were innocent. In defence, one Amaklal (D.W.1) was examined.